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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3) in Kerala Building Tax Act, 1975

(3)All officers and persons employed in the execution of this Act shall observe and follow the orders, instructions and directions of the Board of Revenue:Provided that no such orders, instructions or directions shall be given so as to interfere with discretion of the appellate authority in the exercise of its appellate functions.